MAHESH CHELABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Meena Vyas, learned advocate for appellant whereas Mr.K.L. Pandya, learned Additional Public Prosecutor for the respondent-State.

(2.) The appellant, being aggrieved and dissatisfied by the judgment and order of his conviction dated 1.9.2012 in Sessions Case No.11 of 2012 by the learned Sessions Judge of Ahmedabad City has preferred this Appeal. By the impugned judgment, appellant is convicted under Section 363 of the I.P.C. for the period of 3 years RI with fine of Rs.1,000/- and in default of payment of fine, further SI of 1 month with conviction under Section 366 for the period of 5 years RI with fine of Rs.2,000/- and 2 months, whereas, he is further convicted for 7 years of RI with fine of Rs.3,000/- and 2 months under Section 376 of the Code.

(3.) The factual details and story of investigation has been well explained in the impugned judgment as well as in the memo of Appeal and hence, considering the age of the victim and nature of incident, its reproduction is avoided.